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Kerala HC: Limitation Period for Filing Motor Accidents Claim Applicable Only Prospectively - (06 Jul 2022)

MOTOR VEHICLES

Kerala High Court has held that the limitation period for filing motor accident claims as per Section 166(3), which was introduced by Motor Vehicles (Amendment) Act 2019, only has a prospective effect.

Tags : KERALA HIGH COURT   MOTOR VEHICLES   LIMITATION   PROSPECTIVE  

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